M. CHANDRAKUMAR Vs. THE TAHSILDAR, THOVALAI TALUK

JUDGEMENT

(1.) TAKING note of the directions issued by the Hon'ble Division Bench in W.P.(MD)Nos. 1335 of 2015, dated 03.02.2015, this Court on 15.06.2015 in W.P.(MD)Nos. 6340 and 6341 of 2015, has passed the following orders: -

(2.) Thereafter, the present Writ Petition along with similar matters were listed on 26.06.2015. Based on G.O. Ms.No. 235, Revenue [RA3(2)] Department, dated 26.06.2015, Mr.K.Chellapandian, learned Additional Advocate General, submitted that the Government have issued orders, providing an Appellate Authority, for filing an appeal, against the order passed by subordinate officers. The Government Order is extracted hereunder: -

(3.) Based on the observation made by Hon'ble Madurai Bench of Madras High Court in W.P.(MD)No. 1355 of 2015 that there is a need to have one appeal remedy for issue of Community Certificate to Scheduled Caste, Scheduled Tribe, Backward Classes at the District Level. Government have examined the issue with reference to Government orders issued earlier and Revenue Department's Citizens Charter 2007. Though there are general provisions for appeal against orders passed by subordinate to the immediate higher authority in the hierarchy and such provisions are being used by the public for redressal of grievances, as there is no specific mention of appellate authority in case of community certificate. The existing arrangements for issue of certificates are given below: -